PURNIMA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal has been filed against the judgment and order dtd. 23/7/2021 passed by the learned Single Judge in WP(C) No.476 of 2021.

(2.) The factual context of the case is as under:

(3.) In WP(C) No. 251 of 2012, it was submitted by the appointed counsel of petitioners No.4 and 6 that they were not eligible for the post of Assistant Teacher (Science) as they did not have the minimum requisite qualification for the said post. The learned Single Judge recorded the submission of the counsel of the said petitioners in Paragraph 2 of the judgment and no relief was granted to them as they abandoned their claim.